Section 3(i) in The Jammu and Kashmir Apartment Ownership Act, 1989
(i)"common areas and facilities", in relation to a malty-stored building, means -(i)the land on which such building is located and all easements, right and appurtenances belonging to the land and the building:(ii)me foundations, columns, girders, beams, supports, main walls, roofs, halls, corridors, lobbies, stairs, stairways, fire-escapes and entrances and exits of the building ,(iii)the basements, cellars, yards, gardens, parking areas, shopping centres, schools and storage spaces ;(iv)the premises for the lodging of janitors or persons employed for the management of the property ;(v)installations of central services, such as power, light, gas, hot and cold water, heating, refrigeration, air-conditioning, incinerating and sewerage ;(vi)the elevators, tanks, pumps, motors, fans, compressors, ducts, and in general all apparatus and installations existing for common use ;(vii)such other community and commercial facilities as may be prescribed ; and(viii)all other parts of the property necessary or convenient to its existence, maintenance and safety, or normally in common use ;
